LexPRAHLAD K. MODI AND ORS. (DEAD) BY LRS. versus STATE OF GUJARAT
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A PRAHLAD K. MODI AND ORS. (DEAD) BY LRS. v. STATE OF GUJARAT OCTOBER 18, 1994 B [K. RAMASWAMY ANDS. C. SEN, JJ.] Bombay Personal Jnams Abolition Act, 1952 : Sections 4, 5 and 7-Explanation-Scope and interpretation of c These appeals are against the judgment of the High Court Gujarat. The land which is the subject matter of these appeals is governed by the Bombay Personal loams Abolition Act, 1952. On behalf of the appellant, it was contended that Section 5 of the Act gives right to the Inamdar to retain the land subject to the payment of land revenue. Since Section 7 D itself made in exception to the lands used for building or non-agricultnral , purposes, it must be read in conjunction with section 5 and that, therefore, . the land which is being used for building purposes and also non-agricul- tural purposes, shall be deemed to be the land which bad not been vested in the State by operation of Sections 4 and 7 of the Act. The High Court, E it was contended, erred in its conclusion that the aforesaid land stood vested in the State. Dismissing the appeal, this Court HELD : 1. The operation of Section 7 of the Bombay Personal Inams F Abolition Act, 1952 is independent of and not subsidiary to section 5 nor an exception to section 5. Section 5 deals only with cultivated land. [471-CJ 2. Explanation to Section 7 makes clear the meaning of the uncul- tivated and stating that if the land had not been used for a continuous period of three years immediately before the appointed date, it is an G uncultivated land. Past tense "uncultivated" would clearly indicate that the land which is used for agricultural purpose alone was saved and the Inamdar was allowed to retain its possession. In all other lands, the pre- existing right, title and interest of the Inamdar has been extinguished and vested In the State. The lands used for building and non-agricultural H purpose alone were saved from the operation of Section 7. The Explanation 468 PRAHLAD K MODI v. STATE OF GUJ. 469 engrafted in Section 7 that the fands used for over three years prior to the A appointed date for building or non-agricultural purposes alone are saved from the operation of section 7. In other words, the land must be actually used for building purposes or non-agricultural purpose. That land alone stood excluded from vesting. All other uncultivated land or waste land shall vest in the State and the pre-existing right, title and interest of the B Inamdar stood extinguished from the appointed date. The possibility of its future use for building or non-agricultural purpose is not a relevant consideration to exclude such land from operation of section 7. [470-H, 471-A-C] Ambabhai Janhavibai v. State of Maharashtra, (1967) BLR 291, dis- C approved. CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 2315-16 of 1978. ·From the Judgment and Order dated 29.4.78 of the Gujarat High D Court in F.A. Nos. 351 & 355 of 1972. P.H. Parekh and B.N. Agrawal for the Appellants. Yashank Adhyaryu, Anip Sachthey and C.B. Babu for the Respon- dent. The following Order of the Court was delivered : These appeals by special leave arise from the judgment of the High Court of Gujarat in F.A. Nos. 351 & 355/1972. The lands bearing survey Nos. 6 & 9 admeasuring 1 acre 5 gunthas and 1acre10 gunthas respectively situated in village Sahikpur Bogha, taluka city, Dist. Ahmedabad are the subject matter in these appeals. The land is governed by the Bombay Personal loams Abolition Act, 1952 which came into force w.e.f. June 20, 1953. By operation of s.4 of the Act all personal inams shall be. deemed to have been extinguished. Section 7 provides that all public roads: ...... waste E F land and all uncultivated lands (excluding lands used for building or other G non-agricultural purposes) which are situated within the limits of any inam village or inam land shall, except in so far as any rights of any person other than inamdar may be established in or over the same and except as may otherwise be provided by any law for the time being in force, vest in and shall be deemed to be, with all rights in all over the same or appertaining thereto, the property of the State Government and all rights held by an H 470 SUPREME COURT REPORTS (1994) SUPP. 4 S.C.R. A inamdar in such property shall be deemed to have extinguished and it shall be lawful for the Collector, subject to the general or special orders of the State Government, to dispo
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